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M/S. Simplex Infrastructures Ltd. vs Commissioner Of Central Excise And ... on 25 May, 2015

Bench: A.K. Sikri, Uday Umesh Lalit

                                                  OUT TODAY

     ITEM NO.47                              COURT NO.2                SECTION III

                                 S U P R E M E C O U R T O F       I N D I A
                                         RECORD OF PROCEEDINGS

     Petition(s) for Special Leave to Appeal (C)                  No(s).
     15540-15541/2015

     (Arising   out  of   impugned  final   judgment  and order dated
     20/04/2015/8/05/2015 in WP No. 233/2015,08/05/2015 in RP No.
     113/2015 passed by the High Court Of M.P At Indore)

     M/S. SIMPLEX INFRASTRUCTURES LTD.                                     Petitioner(s)

                                                    VERSUS

     COMMISSIONER OF CENTRAL EXCISE AND
     SERVICE TAX, INDORE                                                   Respondent(s)


     Date : 25/05/2015 These petitions were called on for hearing today.

     CORAM :
                           HON'BLE MR. JUSTICE A.K. SIKRI
                           HON'BLE MR. JUSTICE UDAY UMESH LALIT
                                                (Vacation Bench)

     For Petitioner(s)                Mr. S.Ghosh,Adv.
                                      Mr. Krishna Rao,Adv.
                                      Mr. Vikas Upadhyay,Adv.

     For Respondent(s)


                            UPON hearing the counsel the Court made the following
                                               O R D E R

The special leave petitions are dismissed.

However, we grant three weeks' time to the petitioner to deposit the amount as per the directions contained in the impugned order.

                              AR-cum-PS                           COURT MASTER
Date: 2015.05.25
17:03:31 IST
Reason: